Allahabad High Court
National Insurance Co Ltd vs Smt. Neeta Devi And Others on 13 July, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Before National Lok Adalat, High Court of Judicature at Allahabad Case :- FIRST APPEAL FROM ORDER No. - 632 of 2004 Appellant :- National Insurance Co Ltd Respondent :- Smt. Neeta Devi And Others Counsel for Appellant :- Vivek Prasad Mathur Hon'ble Sudhir Agarwal,J.
1. The authorized representative of Insurance Company identified by Sri Rajesh Kumar, Advocate is present and has submitted an application requesting for dismissal of appeal as withdrawn/ not pressed. The contents of application reads as under:
?1. This appeal when instituted had certain arguable issues but during pendency and the subsequent judgments of Apex Court as well as this Court, have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.
2. That the appellant has moved this application by his/her free consent and without any coercion/ pressure of any kind.
3. That the whole decreetal amount as awarded if not already paid shall be paid within two months from today.
4. Amount deposited at the time of filing of appeal, if not already remitted to Court below, be remitted forthwith and may be allowed to be withdrawn by respondent.
5. Subsequently if any cross appeal is filed by the claimant/ owner, appellant reserves the right to defend the case.
6. It is respectfully prayed that the appeal may be dismissed as withdrawn/ not pressed.?
2. In view of above, appeal stands dismissed as withdrawn/ not pressed.
3. The record of Tribunal, if received, shall be remitted forthwith.
Order Date :- 13.07.2019 Manish Himwan (Uttar Kumar Goswami, Adv.) (Sudhir Agarwal, J.)